1. Learned counsel for the petitioner inter alia submits that order dated 10.03.2021 directing the District Education Officers etc. to make admissions of students in Government schools without School Leaving Certificate is contrary to Rules 136(5) and 139(1) of the Haryana Education Rules, 2003. No recognized school can admit a student from another recognized school without School Leaving Certificate. As a result, the private unrecognized schools are suffering financially.
2. Notice of motion.
3. Mr. R.K.S. Brar, Addl. A.G. Haryana accepts notice on behalf of the respondents and waives service and submits that Rule 194-A of the 2003 Rules permits the State Government to issue directions permitting a school to admit students without School Leaving Certificate. A perusal of the said Rule, prima facie, does not grant any such powers. He also submits that an identical matter i.e. CWP-8729-2020 is pending for 28.10.2021.
4. Adjourned to 28.10.2021.
5. To be heard along with CWP-8729-2020.
6. Meanwhile, operation of communication dated 10.03.2021 (Annexure P-7) shall remain stayed.
